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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in Orissa Municipal Act, 1950

(2)From such date as may be specified in such notification this Act and all notification, rules, bye-laws, regulations, orders, directions and powers issued, made or conferred under this Act, shall cease to apply to the area previously comprised in the Municipal area the balance of the Municipal fund and all other property vested in the Municipality shall vest in the State Government and the liabilities, of the Municipality shall be transferred to the State Government.